KOMATI RAJAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is filed against the judgment is Sessions Case No. 148 of 1992 passedby the Sessions Judge, Adilabad, convicting arid sentencing the accused- appellant to undergo imprisonment for life and to pay a fine of Rs. 1,000-00 for the offence under Section302 IPC and further to undergo R.I. for two years and to pay a fine of Rs. 1,000-00 for the offence under Section 354 IPC.

(2.) The brief facts of the case are as follows: On 20-3-1992 at 8 p.m. when the deceased-Muchini Poshavva was alone in her house, the accused entered into her house by consuming liquor and dragged her with an intention to outrage her modesty. Then in order to rescue herself struggled with him and beat him with a broom. The accused got wild and attacked her by taking a stick from the heap of firewood and beat her on various vital parts of her body. Then P.Ws. 2 and 3 came mere and intervened and prevented the accused from further assaulting the deceased. Thereafter the accused left the place. Then after narrating the incident to P.Ws. 2 and 3 with regard to the attack on her, she died. P.W.I the village servant on being informed of the death of the deceased by P.Ws. 2 and 3 rushed to the spot and found her lying dead and on 21-3-1992 at about 4 p.m. he went to the Police Station and narrated the incident to the S.H.O., who in turn recorded his statement and obtained thumb-impression and registered the case. After completing the investigation, the police filed the charge-sheet against the accused.

(3.) In order to prove its case, the prosecution examined P.Ws. 1 to 9 and marked Exs. P-l to P-24. M.Os. 1 to 4 were also marked. After closure of the prosecution evidence, the accused-appellant was examined under Section 313 Cr.P.C. with reference to the incriminating circumstances, for which he pleaded not guilty.